Rajasthan High Court - Jodhpur
Agar Singh vs State Of Rajasthan on 25 January, 2021
Author: Pushpendra Singh Bhati
Bench: Pushpendra Singh Bhati
(1 of 3) [CRLMP-515/2021]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Misc(Pet.) No. 515/2021
1. Agar Singh S/o Ran Singh, Aged About 65 Years,
Chetrodi, Tehsil Gadra Road, District Barmer.
2. Shyam Singh S/o Ran Singh, Aged About 67 Years,
Chetrodi, Tehsil Gadra Road, District Barmer.
3. Taneraj Singh S/o Ran Singh, Aged About 48 Years,
Chetrodi, Tehsil Gadra Road, District Barmer.
4. Sur Singh S/o Ran Singh, Aged About 70 Years, Chetrodi,
Tehsil Gadra Road, District Barmer.
5. Chatur Singh S/o Shri Bheem Singh, Aged About 72
Years, Chetrodi, Tehsil Gadra Road, District Barmer.
6. Asu Singh S/o Bheem Singh, Aged About 70 Years,
Chetrodi, Tehsil Gadra Road, District Barmer.
7. Taneraj Singh S/o Bheem Singh, Aged About 49 Years,
Chetrodi, Tehsil Gadra Road, District Barmer.
8. Anekanwar W/o Sher Singh, Aged About 49 Years,
Chetrodi, Tehsil Gadra Road, District Barmer.
9. Jaswant Singh S/o Shri Sher Singh, Aged About 37 Years,
Chetrodi, Tehsil Gadra Road, District Barmer.
----Petitioners
Versus
1. State Of Rajasthan, Through P.p.
2. Sawai Singh, Chetrodi, Gadra Road, Girab, Barmer,
Rajasthan.
----Respondents
For Petitioner(s) : Mr. Surendra Bagmalani
For Respondent(s) : Mr. SK Bhati, PP
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order 25/01/2021
1. In wake of onslaught of COVID-19, abundant caution is being taken while hearing the matters in Court. (Downloaded on 27/01/2021 at 08:53:34 PM)
(2 of 3) [CRLMP-515/2021]
2. The instant misc. petition under Section 482 Cr.P.C. has been filed on behalf of the petitioners seeking quashing of the F.I.R. No.144/2017 lodged at P.S. Girab, Barmer.
3. Learned counsel for the petitioner submits that the origin of present allegation is on 04.05.1993. The registry of the land in question has now been questioned at belatedly in the year 2017.
4. Learned counsel for the petitioners thus, submits that the petitioners want to submit a representation alongwith all the relevant documents before the concerned investigating authority to redress the issue.
5. Learned Public Prosecutor assures this Court that if the petitioners submit a representation along with all the necessary documents before the concerned investigating authority within a period of fifteen days from today, then the same shall be considered and decided strictly in accordance with law, before completing the investigation.
6. In light of the aforesaid assurance given by learned Public Prosecutor, the present misc. petition is disposed of with a direction to the concerned investigating authority that in case the petitioners submit a representation along with all the necessary documents before it within a period of fifteen days from today, then the same shall be considered and decided before completing the investigation, strictly in accordance with law and as per the assurance given by the learned Public Prosecutor.
7. In the peculiar facts of the case, it would be appropriate to grant protection from arrest to the petitioners as it (Downloaded on 27/01/2021 at 08:53:34 PM) (3 of 3) [CRLMP-515/2021] will be a waste of energy and resources of the Police Department to run after the accused to complete the related investigation and without protection it would also cause unnecessary hardship to the accused, who deserves a basic opportunity of explaining their case before the Investigating Authority without fear of arrest. The Investigating Officer, however, shall have the liberty of custodial interrogation after giving 15 days' notice before arrest if required. In the interest of justice and the facts and circumstances noted by this Court, the limited protection is justified. Therefore, if during the investigation, the concerned investigating authority needs to arrest the petitioners, then the petitioners shall be given 15 days' notice before making such arrest. The petitioners shall be required to join the investigation. The petitioners shall be at liberty to approach this Court again, in case need arises.
8. The stay petition also stands disposed of.
(DR. PUSHPENDRA SINGH BHATI),J.
294-Sudheer/-
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